Allahabad High Court
Suresh Giri And Others vs Board Of Revenue, U.P. Allahabad And ... on 1 February, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
Court No. - 6 Case :- WRIT - B No. - 4570 of 2010 Petitioner :- Suresh Giri And Others Respondent :- Board Of Revenue, U.P. Allahabad And Others Petitioner Counsel :- S.N. Pandey,A.K. Pandey Respondent Counsel :- C.S.C.,D.D. Chauhan Hon'ble Pankaj Mithal,J.
The only point arising in this petition is whether the Collector exercising suo motu powers can initiate proceedings for cancellation of the pattas after expiry of the period of limitation as prescribed under Section 198(6) of the U.P. Z.A. & L.R. Act.
As agreed, list on 5.2.2010 for final disposal if possible. Ordr Date :- 1.2.2010 RMY